CIT v. Garg Engineering Co.

ACIT, Circle- 26(2), New Delhi vs. Vodafone Idea Ltd. (Earlier Knwon As Vodafone Mobile Services Ltd.), New Delhi

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmanassessment Year: 1999-2000 Vs. M/S. Vodafone West Ltd. Acit, Circle-26(2), (Thereafter Merged With New Delhi Vodafone Mobile Services Ltd.), C-48, Okhla Industrial Area, Phase-2, New Delhi Pan: Aaacf1190P (Appellant) (Respondent) With Assessment Year: 2007-08 Vs. M/S. Vodafone Idea Ltd. Acit, Circle-26(2), (Earlier Known As Vodafone New Delhi Mobile Services Ltd.), C-48, Okhla Industrial Area, Phase-2, New Delhi Pan: Aaacb2100P (Appellant) (Respondent) Assessee By Sh. Salil Kapoor, Adv. Sh. Anil Chachra, Adv. Ms. Ananya Kapoor, Adv. Department By Sh. Vijay B. Basanta, Cit(Dr) Date Of Hearing 06.03.2025 Date Of Pronouncement 21.03.2025 Order Per Satbeer Singh Godara, Jm These Revenue’S Appeals Ita No.7658/Del/2018 & 8079/Del/2018 For Assessment Years 1999-2000 & 2007-08

…ethora of other judgments of various Courts, such as: Vidyut Metallics Vs Deputy Commissioner of Income tax (2001) (116 Taxman 275) (Mag.); CIT Vs Jagabandhu Kumar Ruplal Sen Poddar (1982) 133 ITR 156 (Calcutta High Court); CIT Vs Garg Engineering Co., (1999) 235 ITR 451 (Allahabad High Court); 9 | P a g e ITA No.7658/Del/2018 & 8079/Del/2018 ITO Vs Burmah Shell Oil Storage & Distributing Co of India Ltd. (1987) 163 ITR 496 (Calcutta High Court); Vijayshree Realty Pvt. Ltd Vs ITO Ward 9 (3) (2007 TIOL 444) (Mumbai ITAT); CIT v Harshvardhan Chemicals and Mineral Ltd. (259 ITR 212) (Rajasthan High Court); CIT vs…

ACIT, Circle-26(2), New Delhi vs. Vodafone West Ltd., (Thereafter Merged With Vodafone Mobile Services Ltd.), New Delhi

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmanassessment Year: 1999-2000 Vs. M/S. Vodafone West Ltd. Acit, Circle-26(2), (Thereafter Merged With New Delhi Vodafone Mobile Services Ltd.), C-48, Okhla Industrial Area, Phase-2, New Delhi Pan: Aaacf1190P (Appellant) (Respondent) With Assessment Year: 2007-08 Vs. M/S. Vodafone Idea Ltd. Acit, Circle-26(2), (Earlier Known As Vodafone New Delhi Mobile Services Ltd.), C-48, Okhla Industrial Area, Phase-2, New Delhi Pan: Aaacb2100P (Appellant) (Respondent) Assessee By Sh. Salil Kapoor, Adv. Sh. Anil Chachra, Adv. Ms. Ananya Kapoor, Adv. Department By Sh. Vijay B. Basanta, Cit(Dr) Date Of Hearing 06.03.2025 Date Of Pronouncement 21.03.2025 Order Per Satbeer Singh Godara, Jm These Revenue’S Appeals Ita No.7658/Del/2018 & 8079/Del/2018 For Assessment Years 1999-2000 & 2007-08

…ethora of other judgments of various Courts, such as: Vidyut Metallics Vs Deputy Commissioner of Income tax (2001) (116 Taxman 275) (Mag.); CIT Vs Jagabandhu Kumar Ruplal Sen Poddar (1982) 133 ITR 156 (Calcutta High Court); CIT Vs Garg Engineering Co., (1999) 235 ITR 451 (Allahabad High Court); 9 | P a g e ITA No.7658/Del/2018 & 8079/Del/2018 ITO Vs Burmah Shell Oil Storage & Distributing Co of India Ltd. (1987) 163 ITR 496 (Calcutta High Court); Vijayshree Realty Pvt. Ltd Vs ITO Ward 9 (3) (2007 TIOL 444) (Mumbai ITAT); CIT v Harshvardhan Chemicals and Mineral Ltd. (259 ITR 212) (Rajasthan High Court); CIT vs…

M/S. Intercontinental Hotels Group India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

The appeal of the assessee is allowed

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

…9 ITR 112 (Del HC) f) CIT v. Krishna Maruti Ltd. [2011] 11 taxmann.coml48 (Delhi HC) g) Harshvardhan Chemicals and Minerals Ltd. [2003] (259 ITR 212) (Rajasthan HC) h) Calcutta Credit Corporation [1987] (166 ITR 29) (Calcutta HC) i) Garg Engineering Co [1999] 235 ITR 451) (Allahabad High Court) j) CIT vs GD Naidu and Others (1987) 165 ITR 63 (Madras HC) k) Nuchem Ltd v. Deputy Commissioner of Income-tax [1993] (47ITD 487) (Delhi ITAT) II) Rejection of claim made by the Appellant by the AO cannot result in imposition of penalty under section 271 (l)(c) of the Act. Case laws relied upon by the assessee in this reg…